ITAT Lucknow Bench
2,688 judgments
SHAHEED BHAGAT SINGH SENA,NITHARI NOIDA vs CIT EXEMPTION, LUCKNOW
SHRI SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)
SHAHEED BHAGAT SINGH SENA,VILLAGE NITHARI NOIDA vs CIT EXEMPTION, LUCKNOW
SHRI SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)
DCIT, CIRCLE-1(1)(1), KANPUR, KANPUR vs HARI SHANKER GUPTA, KANPUR
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)
ACIT, CENTRAL CIRCLE-1, LUCKNOW, LUCKNOW vs BLA UDYOG PVT. LTD., KOLKATA, WEST BENGAL
the Assessing Officer or the CIT(A), one cannot conclude that the purchases were not made by the respondentassessee. The Assessing Officer as well as CIT(A) have disallowed the deduction of Rs.1.33 crores on account of purchases merely on the basis of suspicion because the sellers and the canvassing agents have not been produced before them. We find that the order of the Tribunal is well a reasoned order taking into account all the facts before concluding that the purchases of Rs.1.33 crore
MUHAMMAD ZAMEER QURESHI,BAREILLY vs PR. CIT, BAREILLY
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
EVROY INFRAVENTURES PVT. LTD. ,KANPUR vs ACIT-CC-2, KANPUR
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
PLATOPETER,KANPUR vs ACIT-CC-2, KANPUR
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
IHUB NTIHAC FOUNDATION,KANPUR vs C.I.T. EXEMPTION, LUCKNOW
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, RANGE-, LUCKNOW., LUCKNOW vs SH. SHARAD DEORA, LUCKNOW.
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
MIRZA INTERNATIONAL LIMITED,KANPUR vs DCIT CIRCLE 2(1)(1), KANPUR
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
HARCHARAN SINGH,KANPUR vs INCOME TAX OFFICER-2(5), KANPUR
SHRI KUL BHARAT (Vice President), SHRI NIKHIL CHOUDHARY (Accountant Member)
ACIT, RANGE-1, LUCKNOW vs MOTOR FAB SALES PVT. LTD., LUCKNOW
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
SHRI SHASHWAT AGARWAL,NEW DELHI vs THE DCIT, CC-I, KANPUR
SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)
SHRI SHASHWAT AGARWAL,NEW DELHI vs THE DCIT, CC-I, KANPUR
SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)
SHRI SHASHWAT AGARWAL,NEW DELHI vs THE DCIT, CC-I, KANPUR
SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)
SHRI SHASHWAT AGARWAL,NEW DELHI vs THE DCIT, CC-I, KANPUR
SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)
SHRI SHASHWAST AGARWAL,NEW DELHI vs THE DCIT, CC-I, KANPUR
SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)
SHRI SHASHWAT AGARWAL,NEW DELHI vs THE DCIT, CC-I, KANPUR
SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)
SHRI SHASHWAT AGARWAL,NEW DELHI vs THE DCIT, CC-I, KANPUR
SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)
M/S ZENO TRADERS & SERVICES LTD.,KANPUR vs THE DCIT, CC-I, KANPUR
SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)
